CHEEMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition has been filed on behalf of the petitioner being aggrieved with the order dated 22.08.2017 passed by the Special Judge, (NDPS Act Cases), Additional Sessions Judge No.1, Barmer (hereinafter to be referred as 'the trial court') in Sessions Case No.188/2016, whereby the trial court has ordered for framing of charge against the petitioner for the offence punishable under Section 8/30 of the NDPS Act along with other persons.

(2.) Learned counsel for the petitioner has argued that from the material collected by the police during the course of investigation, it is clear that two persons viz. Vijay Singh and Rekha Ram were apprehended by the police along with fire arms and huge amount of money and as per the prosecution, the said amount recovered from Vijay Singh and Rekha Ram is being used for the purpose of purchasing narcotic drugs and psychotropic substance.

(3.) Learned counsel for the petitioner has submitted that the police has filed charge-sheet against the petitioner only on the ground that in the diaries, recovered from the possession from Vijay Singh and Rekha Ram, there are entries about the fact that on 03.09.2015 and 04.09.2015, the said accused persons have purchased poppy straw weighing about 241kg. from the petitioner and one Kharta Ram.